Orissa High Court
Raimuni Munda vs State Of Odisha on 29 October, 2025
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
JCRLA No.72 of 2019
Raimuni Munda ..... Appellant/
Petitioner
Mr. S.N. Mishra, Advocate
-versus-
State of Odisha ..... Respondent/
Opp. Party
Mr. Sarat Chandra Pradhan,
Addl. Standing Counsel
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
ORDER
29.10.2025
Order No. I.A. No.350 of 2025
05. This matter is taken up through Hybrid
arrangement (video conferencing/physical mode).
This is an application for bail of appellant.
Heard.
Perused the impugned judgment.
The appellant-petitioner has been convicted for the
offence punishable under section 302 of I.P.C. and
sentenced to undergo imprisonment for life and to pay a
fine of Rs.5,000/- (rupees five thousand), in default, to
undergo R.I. for a further period of three months by the
learned Addl. Sessions Judge, Kamakhyanagar vide
judgment and order dated 11.09.2019 passed in C.T.
(Ss) No.150 of 2017.
Learned counsel for the petitioner submitted that
the petitioner is a lady, who is in judicial custody since
20.08.2017 and though P.W.13 is an eye witness to the
occurrence and has stated that the appellant assaulted
the deceased by means of a Kati, but the doctor
(P.W.16), who conducted the post mortem examination
has noticed three lacerated wounds on the person of the
deceased and the doctor further stated that if a person
was assaulted by a sharp cutting weapon, it would cause
incised wound and therefore, the version of the eye
witness (P.W.13) that the appellant dealt blows by
means of Kati is a doubtful feature. He further submitted
that since there is no chance of early hearing of the
appeal in the near future, the bail application of the
petitioner may be favourably considered.
Learned counsel for the State, on the other hand,
opposed the prayer for bail and placed the evidence of
P.W.13, the eye witness and also placed the evidence of
P.W.16, doctor.
Considering the submissions made by the learned
counsel for the respective parties, in view of the nature of
evidence available on record, while not inclining to
release the petitioner on bail on merit, but taking into
account the period of detention of the petitioner in judicial
custody and that the petitioner is a lady and keeping in
view the ratio laid down in the case of Leti @ Jayadeb
Roy and another -Vrs.- The State reported in
(1990) 3 Orissa Criminal Reports 427, we are
inclined to release the petitioner on interim bail for a
period of three months from the date of release and the
petitioner shall surrender before the learned trial Court
immediately on expiry of the three months period.
For the above period, let the appellant-petitioner be
released on interim bail in the aforesaid case on
furnishing bail bond of Rs.20,000/-(rupees twenty
thousand) with one local solvent surety for the like
amount to the satisfaction of the learned trial Court
subject to condition that she shall not indulge in any
criminal activities in any manner.
Violation of any of the conditions shall entail
cancellation of interim bail.
Learned counsel for the State shall produce the
report from the Inspector in-charge of Kankadahad P.S.,
regarding the conduct of the petitioner while on interim
bail.
The I.A. is disposed of accordingly.
( S.K. Sahoo)
Judge
(S. S. Mishra)
Judge
06. List this matter in the week commencing from 27th
January 2026. Learned counsel for the appellant shall
produce the surrender certificate of the appellant on the
next date.
Urgent certified copy of this order be granted as per
rules.
( S.K. Sahoo)
Judge
(S. S. Mishra)
Judge
Pravakar
Location: HIGH COURT OF ORISSA, CUTTACK
